Rajasthan High Court: The Division Bench of Sangeet Lodha and Vinit Kumar Mathur, JJ., disposed off a petition with directions which was filed seeking directions to the respondents to facilitate COVID-19 vaccination for transgenders of the State of Rajasthan.
Counsel appearing for the petitioners, Mr Pushkar Taimni submitted that the Government of India had already issued guidelines for vaccination of transgenders, which were not being adhered to by the State Authorities.
The Court directed the State to look into the guidelines already issued by the Government of India vide order dated 20-05-2021and take appropriate steps for vaccination of the transgenders.[Sambhali Trust v. State of Rajasthan, D.B. Civil Writ Petition No. 10663 of 2021, order dated: 07-09-2021]
Suchita Shukla, Editorial Assistant has reported this brief.
